RAJENDRA SINGH Vs. AJIT KUMAR DUBLISH

JUDGEMENT

(1.) Heard learned Counsel Sri B.V. Singh and S.L. Singh for the petitioner and Sri P.K. Jain for the respondent.

(2.) This writ petition is directed against an interim order dated 12.3.2003 passed by Additional District Judge, Court No. 13, Meerut in Revision No. 122 of 2000. By the said order application of petitioner for adducing additional evidence has been rejected.

(3.) The writ petition is dismissed with the observation that in case after decision of revision, if matter comes up to the High Court in the form of writ petition, petitioner would be at liberty to assail of the correctness of the order impugned in the instant writ petition.